COURT ARCHIVE

Calcutta High Court judgments, 1985

371 judgments · page 14 of 19

High Courts01 Apr 1985Allowed

In Re: Purbachal International and Another

Calcutta High Court · 89 CWN 961 : (1986) 6 ECR 581 : (1985) 21 ELT 673

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 125, 49Essential Commodities Act, 1955 — Section 3

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High Courts29 Mar 1985

Commissioner of Income Tax Vs Karam Chand Thapar and Brothers (P.) Ltd.

Calcutta High Court · (1986) 50 CTR 151 : (1986) 157 ITR 212 : (1986) 27 TAXMAN 604

Income Tax Act, 1961 — Section 37, 37(1), 40

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High Courts29 Mar 1985Allowed

Bimla Kanta Sengupta Vs Sarojini Koner

Calcutta High Court · AIR 1985 Cal 275 : (1985) 2 CHN 1 : 89 CWN 860

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141Succession Act, 1925 — Section 268, 295

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High Courts29 Mar 1985

Controller of Estate Duty Vs Pannalal Sethi

Calcutta High Court · (1986) 56 CTR 163 : (1987) 164 ITR 698

Estate Duty Act, 1953 — Section 10, 12, 46(1), 46(2)

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High Courts29 Mar 1985Allowed

Bimala Kanta Sengupta Vs Sarojini Konar

Calcutta High Court · 89 CWN 860

Civil Procedure Code, 1908 (CPC) — Section 141, 151Succession Act, 1925 — Section 268, 295

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High Courts28 Mar 1985Allowed

Commercial Tax Officer, Bankura Charge and Others Vs Gourangalal Chatterjee

Calcutta High Court · (1987) 66 STC 394

Constitution of India, 1950 — Article 141, 144

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High Courts27 Mar 1985

Commissioner of Income Tax Vs Ghosh and Sons

Calcutta High Court · (1985) 47 CTR 368 : (1986) 159 ITR 459

Income Tax Act, 1961 — Section 184(7), 185(3)Income Tax Rules, 1962 — Rule 22(5), 24

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High Courts27 Mar 1985

Commissioner of Income Tax Vs B.K. Birla

Calcutta High Court · (1986) 157 ITR 348 : (1986) 27 TAXMAN 615

Income Tax Act, 1961 — Section 147, 256(1), 256(2)

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High Courts26 Mar 1985Allowed

Mrs. Mukti Maitra Vs State of West Bengal

Calcutta High Court · AIR 1986 Cal 54 : 90 CWN 1023

Constitution of India, 1950 — Article 14, 226, 299

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High Courts25 Mar 1985

Commissioner of Wealth Tax Vs Mira Mehta

Calcutta High Court · (1986) 52 CTR 408 : (1985) 155 ITR 765 : (1985) 23 TAXMAN 60

Wealth Tax Act, 1957 — Section 5(1)

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High Courts25 Mar 1985

Commissioner of Income Tax Vs Gordhandas Jerambhai

Calcutta High Court · (1985) 49 CTR 7 : (1985) 154 ITR 288 : (1985) 23 TAXMAN 44

Income Tax Act, 1961 — Section 35B

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High Courts25 Mar 1985Allowed

Nanda Patihar Vs The State

Calcutta High Court · 89 CWN 799

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(2), 385, 385(1)(iii), 401(2)Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 325

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High Courts24 Mar 1985

COMMISSIONER OF INCOME TAX Vs BABCOCK and WILLCOX OF INDIA LTD.

Calcutta High Court · (1987) 66 CTR 235

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High Courts21 Mar 1985Dismissed

In Re: Kedarnath Prosad

Calcutta High Court · 89 CWN 779

Bengal Excise Act, 1909 — Section 96

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High Courts21 Mar 1985Allowed

Chemi Colour Agency and Another Vs Chief Controller of Imports and Exports and Others

Calcutta High Court · AIR 1985 Cal 358 : (1986) 9 ECC 155 : (1986) 6 ECR 495 : (1987) 30 ELT 175

Evidence Act, 1872 — Section 115

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High Courts20 Mar 1985Partly Allowed

Commissioner of Asansol Municipality Vs Kinema Industries Private Ltd. and Others

Calcutta High Court · AIR 1986 Cal 158

Bengal Municipal Act, 1932 — Section 128, 128(1), 128(2), 148, 149Bengal Municipal Rules, 1932 — Rule 14, 8

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High Courts20 Mar 1985

Madhu Jayanti P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1985) 49 CTR 1 : (1985) 154 ITR 277 : (1985) 23 TAXMAN 511

Income Tax Act, 1961 — Section 35B, 35B(1), 37

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High Courts20 Mar 1985Allowed

M.S. Ukhade Vs W.B. Prevention and Control of Water Pollution Board and Another

Calcutta High Court · 89 CWN 716

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 401, 482

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High Courts18 Mar 1985

State of West Bengal Vs S. Bose

Calcutta High Court · (1985) CriLJ 1698 : 90 CWN 432

Essential Commodities Act, 1955 — Section 6C, 7

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High Courts15 Mar 1985

Kanthal India Ltd. Vs Anant Prasad Bhatia and Others

Calcutta High Court · AIR 1987 Cal 24

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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